T.AMARNATH GOUD,J. - (1.)This is an application under Sec. 19(iv) of the Family Courts Act, 1984 against the Judgment and Order dtd. 24/1/2022 passed by the Learned Family Court, West Tripura, Agartala in Case No. Crl.Misc. 95 of 2020.
(2.)It is the case of the petitioner that the petitioner and the respondent were married to each other in the year 2016 following Hindu rites and customs and they were blessed with a male child Master Satyadipon Das on 4/9/2017.
(3.)It is further submitted that the petitioner filed the petition for Divorce which was registered as TS(DIV) 165 of 2019 and the respondent also had filed a petition under Sec. 125 of the Cr.P.C. seeking maintenance for their son Master Satyodipon Das which was registered Crl.Misc 95 of 2020.
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